- (1.) SUPPLEMENTARY affidavit filed in Court today is taken on record.
(2.) HEARD learned counsel for the applicant and learned AGA for the State.
(3.) THE present application u/s 482 Cr.P.C. has been filed by the applicants for setting aside the impugned order dated 20.8.2014 passed by Sessions Judge, Kanpur Dehat in S. T. No. 249 of 2011; State Vs. Rajesh and others, U/s 376(D), 506 IPC, P.S. Sikandra, District Kanpur Dehat, by means of which the application filed by the applicants under Section 311 Cr.P.C. has been rejected. Learned counsel for the applicants submits that the applicants have filed an application under Section 311 Cr.P.C. for recalling of P.W.1; Sarojani Devi formulating therein certain questions on which recall was sought.;